RAMONA JIND Vs. SOHNU MOHAN

JUDGEMENT

(1.) The present contempt petition is premised on the fact that the respondent has wilfully breached his undertaking purported to have been given to the court on 25.7.2013.

(2.) The petitioner and the respondent apparently seem to be having a matrimonial dispute which resulted in filing of Crl. M. (C) No.3731/2012. The parties have two children from the wedlock, who are informed to be US citizens. The petitioner is also a US citizen but presently she is in India and the respondent also happens to be a US citizen, stationed in America.

(3.) During the pendency of the aforesaid petition, on 25.7.2013, the learned senior counsel appearing for the respondent, on instructions, stated that the respondent would have no objection to prayer (a) of the application being Crl. M.A. No.10195/2013.